Section 31(2) in The Orissa Survey and Settlement Rules, 1962
(2)The cost of preparation of copies of the record or of extracts therefrom for supply to landlords, tenants or occupants under Rule 30 shall be included in the cost of the preparation of record-of-rights and no separate charges shall be levied on the landlords tenants or occupants in respect of such copies.Chapter-IV Maintenance of Record-of-Rights and Map
